SANDEEP MEHTA,J. - (1.) The appellant herein has been convicted and sentenced as below vide judgment dated 05.08.2015 passed by the learned Additional Sessions Judge, Parbatsar, District Nagaur in Sessions Case No.64/2011 (67/2014): Offences Sentences Fine Fine Default sentences Section 302 IPC Life Imprisonment Rs.5,000/ 1 Month's S.I. Section 341 IPC 1 Month's S.I. Both the substantive sentences were ordered to run concurrently.
(2.) Being aggrieved of his conviction and sentences, the appellant has preferred the instant appeal under Section 374(2) Cr.P.C.
(3.) Brief facts relevant and essential for disposal of the appeal are noted herein below:;